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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(b) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970

(b)Protective Home. - The Government may establish or maintain a Protective or declare any institution as a Protective Home under section 21 of the Act for admission, stay and protection of female person send under the provisions of the Act.